RAZIA AND OTHERS Vs. SATWINDER SINGH AND OTHERS

JUDGEMENT

(1.) The wife and three minor children of Soni Khan are in appeal seeking enhancement of compensation awarded under Sec. 166 of the Motor Vehicle Act, 1988 (for short 'the Act') by the Motor Accident Claims Tribunal, Ludhiana (hereinafter referred to as the "Tribunal") vide award dated 27.04.2015 on account of death of Soni Khan in a motor vehicular accident.

(2.) The facts in the present appeal are not in dispute. A motor vehicular accident took place on 02.03.2013 involving truck bearing registration no. Pb-11AQ-8056 and Truck Tralla bearing registration no. PB-10CX-1335 (hereinafter referred to as the 'offending vehicle'). The accident took place as a result of rash and negligent driving of the offending the vehicle. Respondents no.1 to 3 were held jointly and severally liable to pay compensation. The accident proved fatal for Soni Khan. His age was 33 years at the time of accident. FIR No. 33 dated 03.03.2013 was registered at Police Station Sadar, Khanna.

(3.) The Tribunal after considering the facts and appreciating the evidence adduced, assessed the monthly earning of the deceased as Rs. 9000.00; 1/4th deduction was made for self expenses; multiplier of 16 was applied. The Tribunal awarded a sum of Rs. 17,48,000.00 along with interest @ 6% per annum. The amount awarded included Rs. 20,000.00 under the conventional heads.